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LAW (I..IC(JISLA'I'IVIC DRAF'I‘ING) DEPAR'I'MENT
(GROUP-ll)
N()'|‘ll"l(‘A'l'l()N
Jaipur. May 5, 2017
No. It‘. 2 (20) Vidhi/2/2017.-ln pursunnce ol" Clause (3) of
Article 348 ol‘the (.‘onstitution ol‘ India. the Governor is pleased to
authorise the publication in the annsthun Gazette of the following
translation in the linglish lungunge ol' the Kota Vishwavidyalaya
(Sunshodlmn) Adhiniyum. 2017 (2017 kn Adhiniyam Shankhyank
l5) :-
(Authorised English 'l‘ramslation)
THE UNIVERSITY OF KO'I‘A (AMENDMENT) ACT, 2017
(Act No. 15 M2017)
(Received the assent of the Governor on the 4'" day of May, 2017)
All
AC!
fin'lhcr to amend the University (gl'Kom A (.1. 2003.
Be it enacted by the Rajastlmn Stute Legislature in the
Sixty-eighth Your ofthe Republic ol‘lndiu, as follows:-
I. Short title and commencement.- (I) This Act may be
called the University of Kotn (Amendment) Act. 2017. ‘
(2) It shall come into force at once.
2. Amendment in section I], Rajasthan Act No. 14 of
2003.— For the existing section 1 l of the University of Kota Act,
2003 (Act No. 14 of 2003), the following shall be substituted,
namely:-
“1 l. Viee-Chancellor.- (l) The Vice-Chancellor shall be a
whole time paid officer of the University.
(2) No person shall be eligible to be appointed as Vice-
('?hancellor unless he is a distinguished academician having a
minimum ol’ ten years experience as Professor in a University or
v
s?
, fixative—qt? e 5. 20.11. 31?}. 1:63}
15(6)
collage or ten years experience in an equivalent position in a
reputed research andror academic administrativ e organization.
(3) The Vice—Chancellor shall be appointed by the
Chancellor in consultation with the State Govemment from
amongst the persons included in the panel recommended by the
Search Committee consisting of-
(a) one person nominated by the Board;
(b) one person nominated by the Chairman.
University Grants Commission;
(c) one person nominated by the Chancellor: and
(d) one person nominated by the State Government.
and the Chancellor shall appoint one of these persons to be the
Chairman of the Committee.
(4) An eminent person in the sphere of higher education not
connected with the University and its colleges shall only be
eligible to be nominated as the member of the Search Committee.
(5) The Search Committee shall prepare and recommend a
panel of not less than three persons and not more than five persons
to be appointed as Vice-Chancellor.
(6) For the purpose of selection of the Vice-Chancellor, the
Search Committee shall invite applications from eligible persons
through a public notice and while considering the names Of persons
to be appointed as Vice-Chancellor, the Search Committee shall
give proper weightage to academic- excellence, exposure to the
higher education system in,the country, and adequate experience in
academic and administrative govemance and record its findings in
writing and enclose the same with the panel to be submitted to the
Chancellor.
(7) The term of the office of the Vice-Chancellor shall be
three years from the date on which he enters upon his office or
until he attains the age of seventy years, whichever is earlier:
Provided that the same person shall be eligible for
reappointment for a second term.
(8) The Vice-Chancellor shall receive such pay and
allowances as may be determined by the State Government. In
addition to it, he shall be entitled to free furnished residence
maintainedby the University and such other perquisites as may be
prescribed.
(9) When a permanent vacancy in. the office of the Vice-
Chancellor occurs by reason of his death, resignation, removal or
the expiry of his term of office, it shall be filled by the Chancellor
‘
f
“m 4 (as) \‘NR‘K‘HW w as, HQ: 5, 2017 15(7)
m aCCOI‘dance with sub—section t3). and tor so long. as it is not so
filled. Smll‘gélp arrangement shall he made by him under and In
aCmrdance with sub—section tltl). .
Ull) When a temporary vacancy in the office ol‘ the 'VICC-
Chancellor occurs by reason of leave. suspension or otherwrse or
when a stop—gap arrangement is necessary under sub-section (9),
the Registrar shall t‘orllnvith report the tnattcr to the (‘hanccllor
who shall make. on the advice ol‘ the State Government,
arrangement for the carrying on of the function of the office of the
\I’ice-Chaneellor by any other Vice-Chancellor ol’a State University
U l) The Vice-Chancellor may at any time relinquish office
by submitting. not less than sixty days in advance of the date on
which he wishes to be relieved. his resignation to the Chancellor.
(13) Such resignation shall take effect from the date
detemrined by the Chancellor and conveyed to the Vice-
Chancellor.
(13) Where a person appointed as the Vice-Chancellor was
in employment before such appointment in any other college,
institution or University, he may continue to contribute to. the
provident fund of which he was a member in such employment and
the University shall contribute to the account of such' person in that
provident fund.
(14) Where the Vice-Chancellor had been in his previous
employment, a member of any insurance or pension scheme, the
University shall make a necessary contribution to such scheme.
(15) The Vice-Chancellor shall be entitled to travelling and
daily allowance at such rates as may be fixed by the Board.
(16) The Vice-Chancellor shall be entitled to leave as
under:- .
(a) leave on full pay at the rate of one day for every
eleven days of active service; and
(b) leave on half pay at the rate of twenty days for
‘ each completed year of service:
Provided that leave on half pay may be
commuted as leave on full pay on production of
medical certificate.
(17) The Vice-Chancellor shall be the principal academic,
administrative and executive officer of the University and shall
exercise overall supervision and controlover the affairs of the
University. He shall have all such powers as may be necessary for
true observance of the provisions of this Act and Statutes. '
a? '